SURESH DNYANDEO KATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay a fine of Rs.500/-, in default of which to undergo simple imprisonment for three months, by the Sessions Judge, Pune, by judgment dated 28 April 2009, in Sessions Case No.276 of 2006, by this Appeal questions the correctness of his conviction and sentence.

(2.) Facts in brief as are necessary for the decision of this Appeal may briefly be stated thus :

(3.) The accused was examined by P.W.7 Dr. Arvind Patil, who noticed the following external injuries :